Section 90(6) in The Bihar and Orissa Excise Act, 1915
(6)for regulating the deposit of any [intoxicant] [Substituted by A.L.O. 1937 for 'excisable article;'.] in a warehouse established, authorised or continued under this Act, and the removal of any [intoxicant] [Substituted by A.L.O. 1937 for 'excisable article;'.] from any such warehouse or from any distillery or brewery;
